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State of Odisha - Section

Section 21 in The Orissa Children Act, 1982

21. Inquiry by the Children's Court regarding delinquent children.

- Where a child having been charged with an offence appears or is produced before a Children's Court, the Children's Court shall hold the inquiry in accordance with the provisions of Chapter IV and may, subject to the provisions of this Act, make such order in relation to the child as it deems fit.